55. Liability to provide safe custody and security of prisoners.
(1)The Superintendent shall be responsible to undertake effective measures to ensure safe custody and security of prisoners.(2)Confinement in iron with the permission of the Court: whenever the Superintendent has reason to believe that a prisoner is likely to jump prison or break out of the custody in view of his proneness to violence or his tendency to escape or his being so dangerous or desperate that no other practicable way of preventing his escape is available except by confirming him in orphans, he may so confine him with the permission of the Court.(3)Use of handcuffs and fetters in emergent situation In emergent situations, it shall be open to the Superintendent to use handcuffs and fetters to secure any prisoners for reasons to be recorded in writing and under intimation to the District and Sessions Judge within twenty four hours of using such handcuffs or fetters.
